Section 15 in The Bihar and Orissa Aerial Ropeways Act, 1924
15. Protection of road, railways, tramways and waterways.
- No promoter shall, in the course of the construction, repair, working or management of an aerial ropeway, cause any permanent injury to any public road, railway, tramway or waterway, or obstruct or interfere with, otherwise than temporarily, as may be necessary, the traffic on any public road, railway, tramway or waterway.
